Landmark Judgments on Prevention of Money Laundering Act by the Supreme Court and High Courts in 2022 Part I
by Siddharth R. Gupta†
Cite as: 2023 SCC OnLine Blog Exp 44
official secrets act
Court admits accused to bail for CBI’s failure to file charge sheet within 60 days; Discusses consequence of incomplete charge sheet vis-a-vis right under S. 167(2) CrPC
District Court Complex, Rouse Avenue: Anuradha Shukla Bhardwaj, Spl. Judge (PC Act) CBI-21 allowed applications filed under Section 167(2) CrPC and granted
CIC | Can CPIO rely on other Rules, Acts, Order or Circulars in matters of RTI Act? Commission explicates
Central Information Commission (CIC): Amita Pandove (Information Commissioner), came down heavily on CPIO, All India Radio for abdicating his duties. Appellant filed an
Del HC | Prosecution against officials of Reliance Industries under Official Secrets Act quashed in light of ‘secret’ documents already being in public domain
Delhi High Court: Sunil Gaur, J. allowed a batch of petitions filed against the trial court’s order whereby the petitioners including Group President
Rafale Deal: Centre to file response to review petition by May 4
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and SK Kaul and KM Joseph, JJ has directed the Centre to file
Rafale deal: Centre’s preliminary objections regarding admissibility of the leaked documents dismissed [Full Report]
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Sanjay Kishan Kaul and KM Joseph, JJ has dismissed Centre’s preliminary objections
Rafale Deal: SC reserves order on admissibility of the ‘leaked’ documents
Supreme Court: Making it clear that it will decide first on the preliminary objections raised by the Centre and then go into the facts
Rafale Deal: SC allows Defence Ministry to file affidavit
Supreme Court: The Court has allowed the Defence Ministry to file an affidavit in the Rafale Deal case that will come up
Documents related to Rafale deal stolen from Defence Ministry; Govt. tells SC
Supreme Court: The government has told the Supreme Court that documents related to the Rafale fighter jet deal have been stolen from